ANJALI THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER has obtained B.A., B.Ed. (Hindi) and M.Ed. qualifications. She was interviewed for the post of Language Teacher on 10.11.2003. She was offered appointment letter on 19.01.2004. She joined her duties as Language Teacher in Government High School, Dadriara (District Chamba) on 20.01.2004. However, she was not permitted to join her duties. Respondent No. 5 was appointed as Language Teacher in Government High School, Dadriara (District Chamba). According to the petitioner, respondent No. 5 was not in possession of the requisite qualification.

(2.) MR. Vivek Singh, learned counsel for the petitioner has strenuously argued that his client was fully eligible and qualified to be considered to appointment to the post of Language Teacher.

(3.) I have heard the learned counsel for the parties and gone through the pleadings carefully.